Section 2 in The Maharashtra Village Police Act, 1967
2. Definitions.
In this Act, unless the context otherwise requires,—(a)"Station Officer" means the Police Officer in charge of the police station within the limits of which the village for which Police Patil is appointed is situated;(b)"Village" shall have the meaning assigned to it in the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966)—
